Section 46 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
46. Disqualification for membership.
(1)No person shall be qualified for nomination or election as a member of any of the authorities of the University, if, on the date of such nomination or election he, -(a)is of unsound mind or a deaf-mute; or(b)is an applicant to be adjudicated as an insolvent, or an undischarged insolvent; or(c)is sentenced by a criminal Court to imprisonment for any offence involving moral turpitude; or(d)has completed sixty-five years of age.(2)In case of dispute or doubt, the Governing Council shall determine whether a person is disqualified under sub-section (1) and its decision shall be final.
